PHOOLCHAND AGRAWAL Vs. D NARAYANA SWAMY

JUDGEMENT

(1.) This C.R.P. is directed against the order dated 5-7-2004, passed by the VIII Junior Civil Judge, City Civil Court, Hyderabad, dismissing the application in I.A. No.542 of 2004 in O.S.No.1515 of 2001, praying to reject Exs.A3 to A27 from the list of documents for want of sufficient stamp duty and registration.

(2.) The respondent is the plaintiff. While the petitioner is the defendant. The plaintiff filed suit against the defendant for eviction from the suit schedule property. The plaintiff filed affidavit in lieu of chief- examination of his witness on 24-1-2003 and marked documents Exs.A1 to A27. The petitioner contending that he had no opportunity to object to the marking of the documents, filed the present application, praying to reject the documents Exs.A3 to A27. However, during the course of arguments, he confined his prayed only to the extent of rejecting the marking of Ex.A27-lease deed, on the ground that it is insufficiently stamp and is not registered. The said application on contest by the defendant, by reason of the order impugned in this C.R.P. was dismissed.

(3.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.